STATE OF H.P. Vs. KANSHI RAM

JUDGEMENT

(1.) All these applications have been heard and are being decided together, as common questions of facts and law are involved.

(2.) The State of Himachal Pradesh acquired land in village Tepra, Sub Tehsil Namhol, District Bilaspur, H.P. for construction of Namhol-Bahadurpur road. Notification under Sec. 4 of the Land Acquisition Act was issued on 30/7/2005. The publication of above referred notice was made in Himachal Pradesh Rajpatra and in vernacular news papers 'Dainik Bhaskar' and 'Divya Himachal' on 13/8/2005. The Land Acquisition Collector offered the market value of the acquired land at different rates as per the specification of the land.

(3.) The respondents herein preferred separate reference petitions against the assessment offered by Land Acquisition Collector, which came to be registered before the reference Court i.e. the District Judge, Bilaspur as LAC Nos. 135, 129, 130, 131, 132, 133, 134, 136, 137, 138, 139, 141, 142, 143, 148, 149, 150 and 151 of 2008/2019. The reference Court vide a common award dtd. 5/5/2021 decided all the reference petitions and awarded enhanced compensation at uniform rate of Rs.35,000.00 per biswa (Rs.7,00,000.00 per bigha).